NATIONAL INSURANCE CO. LTD. Vs. DEVNATH M. YADAV

JUDGEMENT

(1.) The appellant, National Insurance Company, being aggrieved by the Judgment and Award dated 11th March, 2008, passed by the Presiding Officer, Motor Accident Claims Tribunal, North Goa, Panaji in Claim Petition No. 101/2005, has approached this Court by the aforesaid first appeal. By the impugned judgment and award, Respondent No.1's claim petition under Section 166 of the Motor Vehicles Act was partly allowed and the respondents No.2, 3 and the appellant, jointly and severally directed to pay to the respondent No.1, an amount of Rs.1,59,150/- along with interest at the rate of 9% per annum on the sum of Rs.1,17,150/- from the date of filing of the petition till the date of payment of entire claim.

(2.) Learned Presiding Officer of the MACT, framed as many as 5 issues, which read thus :

(3.) Whether the claimant proves that he is entitled for total compensation of Rs.2,96,150/-